REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

Kirtikumar Ishwarlal Respondents

Referred Judgements :-

SACHIN UDHYOGNAGAR SAHAKARI MANDALI LTD. VS. STATE OF GUJARAT AND ORS. [REFERRED TO]
COLLECTOR LAND ACQUISITION ANANTNAG VS. KATIJI [REFERRED TO]
G RAMEGOWDA MAJOR BASAVALINGAPPA VS. SPECIAL LAND ACQUISITION OFFICER BANGALORE:SPECIAL LAND ACQUISITION OFFICER BANGALORE [REFERRED TO]
STATE OF HARYANA VS. CHANDRA MANI [REFERRED TO]
STATE OF UTTAR PRADESH VS. HARISH CHANDRA [REFERRED TO]
M P HOUSING BOARD VS. SHIV SHANKAR MANDIL [REFERRED TO]
ORIENTAL AROMA CHEMICAL INDUSTRIES LTD VS. GUJARAT INDUSTRIAL DEVELOPMENT CORPORATION [REFERRED TO]
MANIBEN DEVRAJ SHAH VS. MUNICIPAL CORPORATION OF BRIHAN MUMBAI [REFERRED TO]
POSTMASTER GENERAL VS. LIVING MEDIA INDIA LIMITED [REFERRED TO]
KARIMBHAI KALUBHAI BELIM VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Rutvij Oza, learned AGP for the petitioners and Mr. A.J. Patel, learned advocate for respondents no.1 to 13. Though served, no one appears for respondent no.14.

(2.) By way of this petition under Article 226 of the Constitution, the petitioners have challenged the order dated 14.05.2010 passed by the learned Gujarat Revenue Tribunal in Revision Application No. TEN/BS/36/2005, whereby the Tribunal allowed the revision and quashed and set aside the order dated 25.09.1997 passed by the Mamlatdar & ALT, Choriyasi, Surat in Tenancy Case No.63/97 to 71/97 and order passed by the Deputy Collector (Land Reforms), Choriyasi, Prant Surat in Tenancy Appeal No.39/98 dated 10.03.2005.

(3.) The following facts emerge from the record of the petition

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STATE OF GUJARAT Vs. KIRTIKUMAR ISHWARLAL

Referred Judgements :-

JUDGEMENT

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